High Courts17 Mar 1975Dismissed
State of West Bengal Vs Santi Ranjan Roy
Calcutta High Court · 79 CWN 1025
Constitution of India, 1950 — Article 226(1), 309West Bengal Shops and Establishments Act, 1963 — Section 21(1), 21(2)(e), 25(1), 25(2)(b)
COURT ARCHIVE
Calcutta High Court judgments
64,081 judgments · page 1,713 of 3,205
High Courts14 Mar 1975Partly Allowed
Tarak Nath Sen and Others Vs Union of India (UOI) and Others
Calcutta High Court · AIR 1975 Cal 337 : (1975) 2 ILR (Cal) 481
Customs Act, 1962 — Section 111, 124, 140Defence of India Rules, 1962 — Rule 126L, 126L(16), 126M, 126PGeneral Clauses Act, 1897 — Section 3(42)
High Courts14 Mar 1975Dismissed
Braja Mohan Sarkar and Another Vs State of West Bengal and Others
Calcutta High Court · 79 CWN 1035
Succession Act, 1925 — Section 227West Bengal Estates Acquisition Act, 1953 — Section 44(2a)
High Courts14 Mar 1975Dismissed
Collector of Customs and Central Excise, West Bengal and Others Vs Hindustan Motors Ltd. and Another
Calcutta High Court · AIR 1975 Cal 368 : 79 CWN 648 : (1979) 4 ELT 313 : (1976) 1 ILR (Cal) 504
Customs Act, 1962 — Section 11, 110(2), 124, 40, 47Evidence Act, 1872 — Section 115Foreign Exchange Regulation Act, 1973 — Section 19
High Courts12 Mar 1975Dismissed
Oriental Bank of Commerce Ltd. Vs Pashok Tea Co. Ltd. and Others
Calcutta High Court · AIR 1975 Cal 476
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts11 Mar 1975
Shew kumari Debi Vs Deo alias Debnarayan Pandey
Calcutta High Court · (1976) 1 ILR (Cal) 606
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts10 Mar 1975Allowed
State of West Bengal Vs Pijus Kanti Roy
Calcutta High Court · 79 CWN 556
Constitution of India, 1950 — Article 226West Bengal Estates Acquisition Act, 1953 — Section 39(1), 4, 44, 44(2a)
High Courts10 Mar 1975Dismissed
Sheo Narain Mahato Vs Union of India (UOI)
Calcutta High Court · (1975) 1 ILR (Cal) 499
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 25, 29, 29(1)Civil Procedure Code, 1908 (CPC) — Section 107(1), 107(2)Criminal Procedure Code, 1973 (CrPC) — Section 173
High Courts07 Mar 1975
Tribeni Prosad Misra Vs Ram Sahay Singh and Others
Calcutta High Court · (1975) CriLJ 1517
Constitution of India, 1950 — Article 134, 136Penal Code, 1860 (IPC) — Section 114, 302, 34
High Courts06 Mar 1975Dismissed
Mohanlal Arora Vs Kailash Financiers Calcutta Pvt. Ltd. and Another
Calcutta High Court · AIR 1975 Cal 461
Arbitration Act, 1940 — Section 44Calcutta High Court Rules, 1914 — Rule 13, 14West Bengal City Civil Court (Amendment) Act, 1969 — Section 6
High Courts04 Mar 1975
P.K. Shaikh Vs State of West Bengal and Others
Calcutta High Court · AIR 1976 Cal 149
Calcutta Improvement Act, 1911 — Section 43(2)Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114
High Courts04 Mar 1975
Commissioner of Income Tax Vs Jalan Investment (P.) Ltd.
Calcutta High Court · (1976) 103 ITR 198
Income Tax Act, 1922 — Section 16(2), 23A
High Courts04 Mar 1975Allowed
Kedarnath Kundu Vs Building Tribunal, Corporation of Calcutta
Calcutta High Court · (1976) 2 ILR (Cal) 78
Calcutta Municipal Act, 1951 — Section 414, 414ALimitation Act, 1963 — Section 5
High Courts28 Feb 1975Dismissed
Matilal Sarda Vs State of Bihar and Another
Calcutta High Court · 79 CWN 846
Constitution of India, 1950 — Article 299(1)
High Courts27 Feb 1975
Commissioner of Income Tax Vs Partabmull Rameshwar
Calcutta High Court · 80 CWN 136 : (1977) 107 ITR 526
Sales of Goods Act, 1930 — Section 61A, 64A
High Courts27 Feb 1975
Soorajmal Srigopal Vs Income Tax Officer, ''F'' Ward and Others Income Tax Officer and Others Vs Soorajmal Srigopal
Calcutta High Court · (1979) 117 ITR 326
Income Tax Act, 1961 — Section 147, 148
High Courts25 Feb 1975Allowed
Nirmal Kumar Datta Vs Union of India
Calcutta High Court · 79 CWN 403
Constitution of India, 1950 — Article 311, 311(2)
High Courts24 Feb 1975Dismissed
The Khardah Company Ltd. Vs Commercial Tax Officer, Esplanade Charge and Others
Calcutta High Court · 80 CWN 410 : (1975) 2 ILR (Cal) 467 : (1976) 37 STC 382
Central Sales Tax Act, 1956 — Section 14, 15, 8, 9Constitution of India, 1950 — Article 110, 112, 117, 286
High Courts21 Feb 1975Dismissed
Golam Rasul Vs Superintendent of Police, Birbhum and Others
Calcutta High Court · 80 CWN 838 : 79 CWN 492
Constitution of India, 1950 — Article 226, 394, 5, 6, 7Foreigners Act, 1946 — Section 14, 3, 3(2)(c), 9
High Courts20 Feb 1975Dismissed
Lakhmimoni Dasi and Another Vs Jiban Krishna Sarkar
Calcutta High Court · (1975) 02 CAL CK 0022
Calcutta Thika Tenancy Act, 1949 — Section 2, 2(5), 25, 3, 3(1)(ii)Constitution of India, 1950 — Article 227